Section 8(2) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007
(2)[ No conversion charges, as prescribed in rule 7, shall be payable, for conversion of land held by tenant for establishment a tourism unit as defined in clause (r) of sub-rule (1) of rule 2 upto [31.3.2015] [Substituted vide GSR No. 6 Notification No. F6(6) Revenue 6/92/Part/8 dated 20.3.2008, Published in Rajasthan Gazette Part IV(C)(1) dated 5.4.2008.].]
